MANVINDER SINGH Vs. HARJEET KAUR GILL

JUDGEMENT

(1.) The question involved in this revision petition is as to "whether a person of Indian origin, who acquires the citizenship of another country, ceases to be a Non Resident Indian."

(2.) The tenant has challenged the order of eviction dated 10.06.2010 before this Court. Though it was not appealable, yet he filed an appeal before the learned Appellate Authority which was dismissed on the ground of non- maintainability on 30.11.2010.

(3.) The landlord filed a petition under Section 13-B of the East Punjab Urban Rent Restriction Act, 1949 [for short "the Act] in order to seek eviction of the petitioner/tenant from the ground and first floors of the showroom SCF Old No. 132/6 (New No. 684), Kesho Ram Complex Ekta Market, Burail, U.T, Chandigarh on the ground that it is required for use and occupation of her son.